DHIAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner rendered two spells of service under respondent No. 2, one as workcharge from 1.2.1972 to 27.4.1982. Thereafter, after a break of five years, the petitioner was again employed as a Mechanic in Kharar Construction Division, Mohali, on 1.12.1987. His services were regularized on 20.6.2003 and he retired from service on 31.1.2011, while working at Mechanical Drainage Division, Rajpura. The claim of the petitioner is that his previous workcharge service rendered from 1.2.1972 to 27.4.1982 should be counted as qualifying service for the purpose of pensionary benefits.

(2.) The State in the reply has taken the stand that the said previous workcharge service rendered from 1.2.1972 to 27.4.1982 cannot be counted for pensionary benefits as there was a break of five years in service. The order dated 5.9.2013 (Annexure-P-6) has been passed in this regard.

(3.) I have heard the learned counsels for the parties and have also carefully gone through the file.